IN THE MATTER OF: PARTHA PAL Vs. STATE

JUDGEMENT

(1.) In Re.: C.R.A.N. 2753 of 2011 - This application under Section 389 of the Code of Criminal Procedure praying for bail in connection with appeal has been taken out by Partha Pal. Partha Pal has been convicted for committing offence under Sections 498A/306 of the Indian Penal Code and sentenced to suffer rigorous imprisonment for three years and seven years respectively. He was also directed to pay fine of Rs. 5,000/- for each offences.

(2.) Heard Ms. Mukherji, learned advocate for the petitioner/appellant. She submits that the petitioner is in custody for the last two years and there is no eyewitness to the alleged incident of torture on the victim. She further submits that there was illicit relation between the victim and the cousin of her husband and since that illicit relation came into light, she committed suicide.

(3.) Mr. Ghose, learned advocate for the State of West Bengal, takes this Court to the judgment impugned.